Sadiq Hussain Mir vs Ut Of J&K And Others
2024 Latest Caselaw 49 j&K

Jammu & Kashmir High Court

Sadiq Hussain Mir vs Ut Of J&K And Others on 31 January, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                     Sr. No. 14

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                     LPA No.132/2023
                                                     CM No.4803/2023

Sadiq Hussain Mir                                        ....Petitioner(s)/Appellant(s)
                     Through :- Mr. I.H Bhat and
                                Mr. Akeel Wani, Advocates.
        V/s
UT of J&K and others                                               ....Respondent(s)

                    Through :-    Mr. Adarsh Bhagat, GA.

CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
              HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                      ORDER

31.01.2024 Mr. I.H Bhat, learned counsel appearing for the appellant submits

that he may be permitted to make table amendment in the cause title of the

appeal before the Registry as typographical error has been crept in while

drafting the memo of appeal. His statement is taken on record and he is

permitted to make table amendment in the memo of appeal before the

Registry.

Heard learned counsel for the parties.

Reserved for judgment.

                             (Puneet Gupta)          )         (Tashi Rabstan)
                                 Judge                             Judge
Jammu:
31.01.2024
Surinder